MD HELAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The facts of this case are not in dispute. The petitioner was student of Bachelor of Science (Hons), Chemistry in R.K.K. College, Purnea. The examination for the course is held in three parts. The petitioner had passed Part-I examination in 2014. In Part-II examination held in 2015, he appeared but failed in Chemistry(Hons,) and Mathematics (Subsidiary). He again appeared in Part-II examination in 2016 but again failed in Chemistry (Hons.) paper though, this time he could clear his mathematics (subsidiary) paper. In 2017 he did not appear in B.Sc. Part-II examination. The petitioner had though failed in B.Sc. Part-II examination in 2015, he was granted promotion to Part-III of the course under Examination Regulations of the University. He had taken admission in B.Sc. Part-III in the same year but he did not appear in Part-III examination held in 2016,2017 and 2018. He appeared in B.Sc Part-III examination in the year 2019. His result of B.Sc. (Hons.) Part-III examination is not being published by the affiliating University, viz, B.N. Mandal University, Madhepura.

(2.) In the aforesaid background, the petitioner has filed this writ application, seeking following directions:-

(3.) It is the petitioner's case that due to various reasons including his sickness and the accident which he had met, he had missed to appear and had failed also when he appeared in Part-II examination. It is the petitioner's case that once he was allowed to appear in Part-III examination, his final result ought to have been declared.